P K Baby vs Padmaja V
2024 Latest Caselaw 28535 Ker

Kerala High Court

P K Baby vs Padmaja V on 25 September, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

Con.Case(C) No.2450/2023                         1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                             THE HONOURABLE MR. JUSTICE T.R.RAVI
               Wednesday, the 25th day of September 2024 / 3rd Aswina, 1946
                  CONTEMPT CASE(C) NO. 2450 OF 2023(S) IN WP(C) 3959/2022

      PETITIONER/PETITIONER:


                P K BABY, AGED 71 YEARS, S/O. VARKEY KURIAKOSE,

                PALIYETH HOUSE,PAZHAMTHOTTAM, VADAVUKODE P O,

                PUTHENKURISHU VILLAGE, KUNNETHUNADU TALUK, MUVATTUPUZHA,

                ERNAKULAM DISTRICT, PIN - 682 310.

            BY ADVOCATES M/S. VARUGHESE M. EASO & VIVEK VARGHESE P.J.

      RESPONDENT/RESPONDENT NO.5:


                PADMAJA V, SPECIAL TAHSILDAR (LA),

                FOR POWER GRID CORPORATION OF INDIA, OFFICE OF THE

                POWER GRID CORPORATION OF INDIA, KAKKANADU P.O,

                ERNAKULAM DISTRICT, PIN - 682 030.

            BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   25.09.2024, the court on the same day passed the following:

                                             ORDER

The respondent has produced an order (Annexure R1(b)), which would

show that fair value had been fixed even prior to the judgment of this

Court. The counsel for the petitioner submits that there has been no

official notification with regard to the fair value. Government Pleader

to get necessary instruction and produce the notification, which has been

published in the Gazette.

Post on 17/10/2024.

Sd/- T.R.RAVI JUDGE

25-09-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2450/2023

Annexure R1(b) TRUE COPY OF THE PROCEEDINGS OF THE RDO, MUVATTUPUZHA DATED 22.03.2022.